Section 110E(viii) in The Mumbai Municipal Corporation Act, 1888
(viii)the provisions of section 106 shall, so far as may be, apply, and the said section shall be construed as if for the words"contracted under this Act" the words"or debt contracted or incurred under this Act or by the Board of Trustees for the Improvement of the City of Bombay under the City of Bombay Improvement Act, 1898, or the City of Bombay Improvement Trust Transfer Act, 1925", were substituted;
